Sri Mohammed Yasinulla vs The Divisional Controller
2024 Latest Caselaw 12659 Kant

Karnataka High Court

Sri Mohammed Yasinulla vs The Divisional Controller on 6 June, 2024

                                           -1-
                                                  NC: 2024:KHC:19682-DB
                                                    WA No. 324 of 2019




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 6TH DAY OF JUNE, 2024

                                        PRESENT
                       THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                          AND
                           THE HON'BLE MR JUSTICE C M JOSHI
                        WRIT APPEAL NO. 324 OF 2019 (L-KSRTC)
                BETWEEN:

                SRI. MOHAMMED YASINULLA,
                S/O LATE MOHAMMED HAFFEZ,
                AGED ABOUT 70 YEARS,
                RETIRED TRAFFIC INSPECTOR,
                K.S.R.T.C. RESIDING AT NO.33,
                3RD CROSS, RAHAMATHNAGAR,
                5TH MAIN,, R.T. NAGAR,
                BANGALORE-560 032.

                (SENIOR CITIZEN NOT CLAIMED)
                C/O GENERAL SECRETARY,
Digitally       AITUC, KSRTC, KOLAR DIVISION,
signed by K G   KOLAR.
RENUKAMBA                                                   ...APPELLANT
Location:       (BY SRI. LAKSHMAN RAO, ADVOCATE (ABSENT))
High Court of
Karnataka       AND:

                THE DIVISIONAL CONTROLLER,
                KSRTC KOLAR DIVISION,
                REP. BY CHIEF LAW OFFICER,
                K.S.R.T.C.,
                BANGALORE-563 101.
                                                          ...RESPONDENT
                (BY SMT. H.R. RENUKA, ADVOCATE (ABSENT)
                    THIS APPEAL IS FILED UNDER SECTION 4 OF THE
                KARNATAKA HIGH COURT ACT 1961, PRAYING TO SET ASIDE
                              -2-
                                         NC: 2024:KHC:19682-DB
                                           WA No. 324 of 2019




THE ORDER OF THE LEARNED SINGLE JUDGE DATED
05.10.2018 PASSED IN W.P.NO.44108/2014 BY ALLOWING
THE WRIT APPEAL AND ALSO SET ASIDE THE IMPUGNED
AWARD PASSED BY THE INDUSTRIAL TRIBUNAL DATED
4.6.2012 IN I.D.NO.271/2007 WITH COST IN ANNEXURE-A.

     THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, V. KAMESWAR RAO. J., HAS DELIVERED THE
FOLLOWING:

                         JUDGMENT

No one appears for the appellant.

We find, no one appeared for the appellant even on the

last date of hearing.

The appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

KGR